Section 38(7) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(7)When an organisation cases to be an organisation, certified or recognised under Sections 8, 9, 34, 37 or 44 of the Act, the juvenile or the child kept therein shall, under the orders of the designated officer empowered in this behalf by the State Government, be either-(a)discharged absolutely or on such conditions as the officer may impose; or(b)transferred to some other institution established certified or recognised under Sections 8,9,34,37 or 44 of the Act, in accordance with the provisions of the Act and the rules relating to their discharge and transfer by giving intimation of such discharge or transfer to the Board or the Committee, as the case may be.
